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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(1)Any society or creditor holding a decree (hereinafter referred to as the "applicant"), requiring the provisions of Section 124 to be applied, shall apply to the recovery officer within whose jurisdiction the debtor resides or the property of the debtor is situated.